Section 35 in The Goa, Daman And Diu Land Revenue Code, 1968
35. Power of Government to exempt lands from provisions of sections 30, 32, 33 or 34.
- Nothing in sections 30, 32, 33 or 34 shall prevent-(a)the Government from exempting any land or class of lands from the operation of any of the provisions of those sections, if the Government is of opinion that it is necessary, in the public interest for the purpose of carrying out any of the objects of this Code, to exempt such land or such class of lands; and(b)the Collector from regularising the non-agricultural use of any land on such terms and conditions as may be prescribed by him subject to rules made in this behalf by the Government.
